GLOBAL EXIM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) It is the case of the petitioner that they are holders of 30 Duty Free Import Authorisations. They have earlier submitted one such authorisation for amendment of licence, which was granted vide endorsement dated 23rd July, 2009, specifically, for the purpose of import of dry fruits and packing material. The licences originally stood in favour of Parle Products Private Limited.

(3.) The petitioner holds another twelve similar licences purchased by them in the open market from M/s. Parle Products Private Limited. On 6th June, 2009, they had applied to the Director General of Foreign Trade (DGFT for short) for amendment in the said licences to include dry fruits and packing materials.